Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] State of Karnataka - Subsection Section 38(a) in The Karnataka Prohibition Of Beggary Act, 1975 (a)to enter and inspect any institution under the control or management of the Central Relief Committee or inspect any work in progress under it or under its direction;
